Chudamani Debta And Others vs Aswathy S
2025 Latest Caselaw 2000 Ori

Orissa High Court

Chudamani Debta And Others vs Aswathy S on 1 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.2414 of 2025
            Chudamani Debta and others      .....     Petitioners
                                                             Represented By Adv. -
                                                             Mr. Subhadutta Routray

                                          -versus-
            Aswathy S, IAS,                          .....       Opposite Parties/
            Commissioner-cum-Secretary to                           Contemnors
            Government, Health and Family                      Represented By Adv. -
            Welfare Department, Lok Seva                         Mr. S.K. Parhi, ASC
            Bhawan, Bhubaneswar and others

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                          ORDER

01.08.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).

2. Alleging violation of order dated 26.04.2024 passed by this Court in W.P.(C) No.1795 of 2020, the Petitioners have approached this Court by filing the present contempt application.

3. On perusal of the order dated 26.04.2024, it appears that the writ petition of the Petitioners has been disposed of in terms of the common judgment in W.P.(C) No.35563 of 2020, which was disposed of on 26.04.2024.

4. Although a writ appeal has been filed before the Hon'ble Division Bench of this Court, however it is stated that no interim order has been passed therein preventing this Court to proceed in

the contempt proceeding.

5. In such view of the matter, this Court, on the request of the learned counsel for the Contemnors, grants further six weeks' time to the Contemnors to implement the direction passed by this Court vide order dated 26.04.2024 in W.P.(C) No.1795 of 2020. However, it is further made clear that in the event any order is passed by the Hon'ble Division Bench in the writ appeal, then this order shall be subject to such order to be passed by the Hon'ble Division Bench. In the event the writ appeal is dismissed, then the Contemnors shall be bound to implement the aforesaid order in the aforesaid extended time.

6. The CONTC is, accordingly, disposed of.

( A.K. Mohapatra ) Judge Debasis

Location: ORISSA HIGH COURT, CUTTACK.